Section 11 in The Delhi Agricultural Cattle Preservation Act, 1994
11. Power of entry, search and seizure.
(1)For the purpose of enforcing the provisions of this Act the Competent Authority or the Veterinary Officer in writing in this behalf , shall have power to enter and inspect any premises within(2)the local limits of his jurisdiction, where he has reason to believe that an offence under this Act has been or is being or is likely to be committed.(3)Every person in occupation of any such premises as is specified in sub-section (1) shall allow the Competent Authority or the Veterinary Officer, as the case may be, such access to the premises as he may require for the aforesaid purpose, and shall answer any question put to him by the Competent Authority or the Veterinary Officer, as the case may be to the best f his knowledge of belief.(4)Any Police Officer not below the rank of Sub-Inspector or any person authorized in this behalf by the Government of Delhi may, with a view to securing compliance of the provisions of section 5, 7, 8 or 9 for satisfying himself that the provisions of the said sections have been complied with may.(a)enter, stop and search or authorize any person to enter, stop and search any vehicle used or intended to be used for the export of agricultural cattle.(b)seize or authorize the seizure of agricultural cattle in respect of which he suspects that any provision of sections 5, 7, 8 or 9 has been, is being or is about to be contravened alongwith the vehicles in which such agricultural cattle are found and thereafter take or authorize the taking of all measures necessary for securing the production of agricultural cattle and vehicles so seized, in a court and for their safe custody pending production.Provided that pending trial seized agricultural cattle shall be handed over only to the nearest Gosadan, Ghoshala, Pinjrapole, Hinsa Nivaran Sangh and such other Animal Welfare Organizations and the accused shall be liable to pay for their maintenance for the period they remain in custody with any of the said institution/organizations.(5)The provisions of section 100 of the Code of Criminal Procedure, 1973 (No.2 of 1974) relating to search and seizure shall, so for a as may be, apply to searches and seizures under this section.
